Delhi High Court - Orders
Marico Limited vs Dabur India Limited on 24 March, 2023
Author: Navin Chawla
Bench: Navin Chawla
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 471/2022 & I.A. 10716/2022, 11057/2022,
12154/2022 & 18777/2022
MARICO LIMITED
..... Plaintiff
Through: Mr.Akhil Sibal, Sr. Adv. &
Mr.Chander M Lall, Sr. Adv.
with Mr.Ankur Sangal,
Ms.Pragya Mishra, Mr.Raghu
Vinayak Sinha & Ms.Asavari
Jain, Advs.
versus
DABUR INDIA LIMITED
..... Defendant
Through: Mr.Rajiv Nayar, Sr. Adv. with
Mr.R. Jawahar Lal,
Mr.Siddharth Bawa, Mr.Anuj
Garg, Mr.Anirudh Bakhru &
Mr.Mohit Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 24.03.2023
1. Arguments heard.
2. Judgment reserved.
3. The counsels for the parties shall be at liberty to file a composite note of arguments within a period of two weeks.
NAVIN CHAWLA, J MARCH 24, 2023/rv Signature Not Verified Digitally Signed By:SUNIL Signing Date:27.03.2023 18:37:54